Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Delhi District Court

Smt. Sarabjeet Kaur vs Manjeet Singh Dhingra on 26 August, 2016

                                          1

            IN THE COURT OF SH.RAKESH KUMAR­III
          ADDITIONAL SESSIONS JUDGE­03 (WEST) DELHI

     Crl. R. No. 56060/2016

1.  Smt. Sarabjeet Kaur
   D/o Sh. Uttam Singh

2.  Master Simarpreet Singh

3.  Master Gurjeet Singh
     
    All R/o WZ­28, F/A, Gali No. 3, 
    Sant Garh, (M.B.S. Nagar)
    New Delhi - 110018

    Petitioner No. 2 & 3 Through
    Petitioner No. 1 (Their Mother)
     New Delhi­110008
                                           ........REVISIONISTS/PETITIONERS
        versus

   Manjeet Singh Dhingra
   S/o Sh. Joginder Pratap Singh
   Wing­1, Maharashtra CO­OP Housing Society
   Gakwad Nagar Malwani Malad
   West Near Mhada Layout, Mumbai­64

   IInd Address
   C/o Sh. Joginder Pratap Singh
   R/o 283/162, Vishnu Garden                         .......RESPONDENT
                                                                                      

Cr. R. No. 56060/2016          Sarabjit Kaur & Ors.                Page 1 of 3 pages
                                        Vs.
                              Manjeet Singh Dhingra
                                                2

                                                  DATE OF INSTITUTION : 01.02.2014
                                                            DATE OF ORDER   : 27.08.2016
ORDER

1. The present criminal  revision petition u/s 397/399 Cr. PC has been  filed by the present revisionist against order dated 20.11.2013 passed  by   Ms.   Colette   Rashmi   Kujur,   Ld.   Metropolitan   Magistrate,   West,  Delhi, whereby Ld. Trial Court granted maintenance of Rs. 6,000/­  per month to each of the revisionist. 

2. Brief facts of the case are that revisionist filed the petition u/s 125  Cr.PC on 18.03.2005 for grant of maintenance and Ld. Trial Court  granted   the   maintenance   of   Rs.   6,000/­   per   month   to   each   of   the  revisionist and the above mentioned order is challenged by way of  present revision on the grounds that the order of Ld. Trial Court is  wrong and erroneous and passed without appreciating the facts and  liable to be set aside.

3. I   have   heard   Ld.   Counsels   for   the   parties   and   gone   through   the  records carefully.

Cr. R. No. 56060/2016 Sarabjit Kaur & Ors. Page 2 of 3 pages Vs. Manjeet Singh Dhingra 3

4. By impugned order, Ld. Trial Court has granted maintenance of Rs.  6,000/­ to the each revisionists i.e. revisionist no. 1 to 3. Ld. Trial  Court has passed the detailed order. On the perusal of petition u/s 125  Cr. PC, it is clear that revisionists demanded Rs. 5,000/­ each from  the respondent. The revisionist no. 1 now alleged that the children are  grown   up   and   the   maintenance   granted   by   the   Trial   Court   by  impugned order is not sufficient to meet the basic necessities of life.  The court cannot travel beyond the prayer made by the revisionists  and if they want any enhancement, separate petition should be filed.  The order of trial court is well reasoned and needs no interference.  Hence,   the   present   revision   is   not   maintainable   and   same   is  dismissed. 

File of revision petition be consigned to record room. Copy of this order be sent to Ld. trial court. Announced in Open Court            ( Rakesh Kumar ­III)     on 26th August, 2016                  Additional Sessions Judge­03,         West, Delhi  Cr. R. No. 56060/2016 Sarabjit Kaur & Ors. Page 3 of 3 pages Vs. Manjeet Singh Dhingra